Section 7 in The National Co- Operative Development Corporation (Amendment) Act, 2002
7. Amendment of section 13.-
In section 13 of the principal Act,-(i)in sub- section (1), after clause (b), the following clauses shall be inserted, namely:-(bb)all moneys received under section 12B;(bbb)all moneys received for services rendered;(ii)for sub- section (3), the following sub- section shall be substituted, namely:-(3)All moneys in the Fund shall be deposited in the Reserve Bank or the State Bank or a nationalised bank or a scheduled bank or a State Co- operative Bank.
